High Courts19 Aug 1963Dismissed
The Kanan Devan Hills Produce Co. Ltd. Vs The Industrial Tribunal, Ernakulam and Another
High Court Of Kerala · AIR 1964 Ker 150 : (1963) 7 FLR 474
Industrial Disputes Act, 1947 — Section 33(2), 33(5), 33A
COURT ARCHIVE
High Court Of Kerala judgments, 1963
324 judgments · page 8 of 17
High Courts19 Aug 1963Dismissed
Lekskmanan Vs Govindan and Others
High Court Of Kerala · (1963) KLJ 1073
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts16 Aug 1963
P.M. Isaac John Vs Mrs. Beatrice John and Another
High Court Of Kerala · AIR 1964 Ker 102
Divorce Act, 1869 — Section 10, 14, 17
High Courts16 Aug 1963Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs The Cochin Coal Company Ltd.
High Court Of Kerala · (1963) 14 STC 845
Constitution of India, 1950 — Article 269, 286
High Courts16 Aug 1963Allowed
Isaac Mathai, Komatath Kizhakkathil Mayelikara, Bombay Vs T.B. Mathew
High Court Of Kerala · AIR 1964 Ker 192
Legal Practitioners Act, 1879 — Section 13
High Courts14 Aug 1963Dismissed
Navakerala Trading Co. Vs Income Tax Officer
High Court Of Kerala · (1964) KLJ 358
Income Tax Act, 1922 — Section 44
High Courts14 Aug 1963Dismissed
Mahadevan Vs Sreedharan Nair and Others
High Court Of Kerala · (1964) KLJ 347
Travancore-Cochin Co-operative Societies Act, 1951 — Section 60
High Courts13 Aug 1963
A.A. Beeravoo Vs Collector of Central Excise and Customs
High Court Of Kerala · (1965) CriLJ 279
Central Excises and Salt Act, 1944 — Section 12, 18
High Courts12 Aug 1963
Kerala Road Lines Corporation Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · AIR 1964 Ker 251 : (1964) 51 ITR 711
Income Tax Act, 1961 — Section 26AIncome Tax Rules, 1922 — Rule 2Partnership Act, 1932 — Section 58(1), 59
High Courts12 Aug 1963
Moosa Haji Vs Sped. Tahsildar for Land Acquisition and Another
High Court Of Kerala · (1964) KLJ 349
Land Acquisition Act, 1894 — Section 17(2), 17(2)(b)(ii)(A), 17(4), 17(4), 17(I)
High Courts09 Aug 1963Dismissed
Chacko Vs Subramania Iyen
High Court Of Kerala · (1963) KLJ 710
Kerala Agrlculturists Debt Relief Act, 1958 — Section 4, 8
High Courts09 Aug 1963Dismissed
K.A. Mohamad Khan and Another Vs State of Kerala
High Court Of Kerala · AIR 1964 Ker 104 : (1964) CriLJ 400
Constitution of India, 1950 — Article 13, 13(1), 19(1)Travancore-Cochin Public Safety Measures Act, 1950 — Section 31, 31(5)
High Courts09 Aug 1963Dismissed
Koteswar Vittal Kamath Vs K. Rangappa Baliga and Co.
High Court Of Kerala · AIR 1964 Ker 92
Constitution of India, 1950 — Article 246, 304
High Courts08 Aug 1963
George Vs Sales Tax Officer, 1st Circle, Trivandrum
High Court Of Kerala · (1963) KLJ 769
General Sales Tax Rules, 1950 — Rule 33(1)
High Courts07 Aug 1963Allowed
Malayalam Plantations Ltd. Vs State of Kerala
High Court Of Kerala · (1963) 7 KLJ 731 : (1963) 14 STC 969
States Reorganisation Act, 1956 — Section 119, 3
High Courts06 Aug 1963Dismissed
Narayanan Nair and Another Vs Kamalakshi Amma and Others
High Court Of Kerala · (1963) KLJ 1131
Kerala Compensation for Tenants Improvements Act, 1958 — Section 4, 5(3)
High Courts06 Aug 1963Dismissed
Ganapathy Iyer Vs Sreenivasa Iyer and Others
High Court Of Kerala · (1964) KLJ 272
Limitation Act, 1908 — Section 21(3)(b)
High Courts05 Aug 1963
Thankammal Vs State of Kerala
High Court Of Kerala · (1964) KLJ 722
Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 8(2)
High Courts05 Aug 1963
Smt. G. Thankamal Ravi Nikethan Vs State of Kerala
High Court Of Kerala · AIR 1965 Ker 65
Kerala Agricultural Income Tax Act, 1950 — Section 8(2)